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[Cites 0, Cited by 0] [Section 17B(2)] [Section 17B] [Entire Act]

Union of India - Subsection

Section 17B(2)(ii) in The Child Labour (Prohibition And Regulation) Rules, 1988

(ii)the payment of an additional sum of twenty-five per cent; of the maximum fine provided for such offence together with the compounding amount specified under clause (i), if the accused person fails to pay the compounding amount under the said clause within the specified period, and such delayed payment shall be made within a further period as may be specified by the District Magistrate, which shall not exceed the period specified in that clause.